High Courts26 Sept 2006Allowed
Satish Vs Union of India (UOI) and Others
Allahabad High Court · (2007) CriLJ 1366
Constitution of India, 1950 — Article 22, 226National Security Act, 1980 — Section 3, 8
COURT ARCHIVE
Allahabad High Court judgments, 2006
2,487 judgments · page 33 of 125
High Courts25 Sept 2006
Chhotey Lal alias Shyam Babu Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 576
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 394, 396, 411
High Courts25 Sept 2006Allowed
Satyandra Kumar Misra Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0293
Uttar Pradesh Intermediate Education Act, 1921 — Section 16(FF)
High Courts25 Sept 2006
Sunder Singh and Another Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 585
Criminal Procedure Code, 1973 (CrPC) — Section 145Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts25 Sept 2006Dismissed
Shyambabu Pasi Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0222
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
High Courts25 Sept 2006
Rakesh Puri and Bhaskar Puri Vs State of Uttar Pradesh and Shubhankar Chakravarti
Allahabad High Court · (2006) 10 ADJ 29
Constitution of India, 1950 — Article 14, 141, 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 157, 173, 190Penal Code, 1860 (IPC) — Section 406, 420
High Courts25 Sept 2006Dismissed
Lalit Vs State of Uttar Pradesh
Allahabad High Court · (2007) 1 ACR 51
Criminal Procedure Code, 1973 (CrPC) — Section 161Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
High Courts25 Sept 2006Dismissed
Allahabad Paper House Vs State of U.P. and The Sales Tax Officer
Allahabad High Court · (2006) 09 AHC CK 0131
Constitution of India, 1950 — Article 226
High Courts25 Sept 2006
Babloo Vs State of U.P.
Allahabad High Court · (2006) 09 AHC CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 302, 504, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
High Courts25 Sept 2006Dismissed
Krishna Kumar Singh Vs Union of India (UOI) and Others
Allahabad High Court · (2007) 2 AWC 1789
Constitution of India, 1950 — Article 219
High Courts24 Sept 2006Allowed
Rajesh Kumar Singh Vs Distt. Judge
Allahabad High Court · (2006) 09 AHC CK 0200
High Courts22 Sept 2006Allowed
Deepak Srivastava Vs Vice Chancellor, Allahabad University, The Examination Controller, Allahabad University and The Principal, Allahabad Degree College
Allahabad High Court · (2006) 7 AWC 6605
Constitution of India, 1950 — Article 226
High Courts22 Sept 2006Dismissed
State of U.P. and Others Vs Ram Kishore and Another
Allahabad High Court · (2006) 7 AWC 7356
Uttar Pradesh State Commission for Backward Classes Act, 1996 — Section 9(2)
High Courts22 Sept 2006
The State of U.P. Vs Hari Lal @ Heera Lal, Sheela and Chainu
Allahabad High Court · (2006) 09 AHC CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 313, 377, 378Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
High Courts22 Sept 2006Allowed
Binit Chandan Vs Vice Chancellor, Allahabad University, Principal, Motilal Nehru Medical College, Deputy Registrar Examination, University of Allahabad and Examination Controller, University of Allahabad
Allahabad High Court · (2006) 7 AWC 7690
Constitution of India, 1950 — Article 226
High Courts22 Sept 2006Dismissed
Rajesh Kumar Singh and Others Vs Pratap Singh and Others
Allahabad High Court · (2006) 10 ADJ 28 : (2007) 1 AWC 55
High Courts22 Sept 2006
Narendra Prasad Rai Vs State of U.P.
Allahabad High Court · (2007) 2 AWC 1265 : (2006) 111 FLR 800
Constitution of India, 1950 — Article 311
High Courts22 Sept 2006
Rajeshwar Prasad Shukla Vs Smt. Vimla Devi and Others
Allahabad High Court · (2007) 2 AWC 1267
Constitution of India, 1950 — Article 226
High Courts22 Sept 2006Dismissed
Satish Kumar Vs State of U.P. and Others
Allahabad High Court · (2006) 7 AWC 7570
Constitution of India, 1950 — Article 14, 16, 162
High Courts22 Sept 2006
Hari Om Vs State of U.P.
Allahabad High Court · (2007) 1 ACR 587
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307